AVS INTERNATIONAL Vs. MTNL AND ORS.

JUDGEMENT

(1.) C.M. No. 5328/2008

(2.) THE petitioner -M/s. AVS International is a partnership firm. The partners are the sons of Mr. R.L. Moria.

(3.) ACTING under Rule 433 of the Indian Telegraph Rules, the respondent -MTNL threatened the petitioner that their telephones would be disconnected for non -payment of said dues.